The State Of Jharkhand And Anr vs M/S Alternative For India ...
2023 Latest Caselaw 2164 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Com. Appeal No. 7 of 2018
            The State of Jharkhand and Anr.                        ... ... Appellants
                                          Versus
      M/s Alternative For India Development, Ranchi         ... ... Respondent
                                           -------

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. Sachin Kumar, AAG-II Ms. Surabhi, AC to AAG-II For the Respondent : Mr. Harendra Kr. Mahato, Advocate Mrs. Ahalya Mahato, Advocate Ms. Jyotsna Mahato, Advocate

---------------------------- ORAL ORDER 10/Dated: 13th June, 2023

Heard the learned counsel for the parties.

Hearing is concluded.

Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Ratnaker Bhengra, J.) Saurabh/-